Section 402 in The U.P. Co-operative Societies Rules, 1968
402. [ [Substituted by Notification No. 8632-C/XII-CA-5(1)-69, dated 5-12-1969, published in U.P. Gazette (Extraordinary), dated 5-12-1969.]
(1)Within a period of ninety days from the date of the registration of a co-operative society or within such extended period as may be permitted in writing by the Registrar, the society shall hold its first general meeting wherein only such persons as had joined in the application for registration of the society shall be entitled to participate.(2)For the purposes of the meeting referred to in sub-rule (1), at least fifteen days, notice mentioning the date, time, place and agenda of the meeting shall be given by the person who signed the application for the registration as the first signatory (referred to in Rule 5)].
